Carlyle India Advisors (P.) Ltd. v. Dy. CIT

153 ITD 400Income Tax Appellate Tribunal2015#22733 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2022.

Judgments citing Carlyle India Advisors (P.) Ltd. v. Dy. CIT

Credit Suisse Consulting (India) P. Ltd, Mumbai vs. DCIT RG 3(1), Mumbai

619/Mum/2014

ITA 619/MUM/2014[2009-10]Status: DisposedITAT Mumbai05 Apr 2022AY 2009-10
Section 143(3)Section 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘K‘ BENCH MUMBAI BEFORE: SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER IT(TP)A No.619/Mum/2014 (Assessment Year :2009-10) ITA(TP)A No.83/Mum/2015 (Assessment Year:2010-11) M/s. Credit Suisse Vs. Deputy Commissioner of Consulting (India) Private Income Tax-Range 3(1) Limited Mumbai 9th Floor, Ceejay House Room No.607, Aayakar Plot F, Shivsagar Estate Bhavan, M.K. Road Dr. Annie Besant Road Mumbai – 400 020 Worli, Mumbai – 400 018 PAN/GIR No. AACCC5398J (Appellant) .. (Respondent) IT(TP)A No.745/Mum/2016 (Assessment Year:2011-12) M/s. Credit Sui…

DCIT, New Delhi vs. M/S. Tck Advisors Pvt. Ltd., New Delhi

ITA 6555/DEL/2015[2011-12]Status: DisposedITAT Delhi11 Nov 2019AY 2011-12

Bench: Sh. R. K. Panda & Ms Suchitra Kamble & Dcit Vs M/S. Tck Advisors P. Ltd. Circle-25(1), New Delhi A-117, Ambedkar Colony, Mg Road, Near Andheria More, Opp. Chhattarpur Metro Station, New Delhi (Appellant) (Respondent)

Section 143(3)Section 144C(4)

…ITD 1, Brescon Corporate Advisors Ltd. Is not comparable to the Appellant (Carrying investment advisory services) since such Co.’s major activities is in field other than financial advisory services. In the case of Carlyle India Advisors (P) Ltd. Reported in 153 ITD 400 (Mumbai ITAT), it has been held that the business of investment, merchant banking, corporate finance and similar activities cannot be compared to investment advisory activities of the Assessee. M&A Advisory income was only 2.6% while the balance 97.4% income was derived from debt resolution & debt syndication, which is generally charged as per su…

DCIT, New Delhi vs. M/S. Tck Advisors P Ltd., New Delhi

ITA 908/DEL/2015[2010-11]Status: DisposedITAT Delhi11 Nov 2019AY 2010-11

Bench: Sh. R. K. Panda & Ms Suchitra Kamble & Dcit Vs M/S. Tck Advisors P. Ltd. Circle-25(1), New Delhi A-117, Ambedkar Colony, Mg Road, Near Andheria More, Opp. Chhattarpur Metro Station, New Delhi (Appellant) (Respondent)

Section 143(3)Section 144C(4)

…ITD 1, Brescon Corporate Advisors Ltd. Is not comparable to the Appellant (Carrying investment advisory services) since such Co.’s major activities is in field other than financial advisory services. In the case of Carlyle India Advisors (P) Ltd. Reported in 153 ITD 400 (Mumbai ITAT), it has been held that the business of investment, merchant banking, corporate finance and similar activities cannot be compared to investment advisory activities of the Assessee. M&A Advisory income was only 2.6% while the balance 97.4% income was derived from debt resolution & debt syndication, which is generally charged as per su…

Carlyle India Advisors (P.) Ltd. v. Dy. CIT (153 ITD 400) — Cited in 3 Judgments | BharatTax